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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2) in Punjab Urban Planning and Development Authority Building Rules, 2013

(2)The Competent Authority may sanction the erection or re-erection of any building either absolutely or subject to such modification in accordance with these rules as it may deem fit and one copy of the mounted plans shall be sent to applicant with the word 'sanctioned' written on it.